1 [(1)] If the indorser signs his name only, the indorsement is said to be "in blank," and if he adds a direction to pay the amount mentioned in the instrument to, or to the order of, a specified person, the indorsement is said to be "in full", and the person so specified "Indorsee". --is called the “indorsee” of the instrument. 2 [(2) The provisions of this Act relating to a payee shall apply with the necessary modifications to an indorsee.]Open in Lexace · Ask the AI about this section
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